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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(2) in The Goa Co-operative Societies Act, 2001

(2)The general body shall examine the reasons and where the deficit has arisen in the normal course of the business of the society, the general body may, based on its examination, resolve to make good the operational deficit, wholly or partly, from the deficit fund and other reserves.